Kerala High Court
Jayachandran vs The Alleppey Urban Co-Operative Bank ... on 3 June, 2022
Author: P Gopinath
Bench: P Gopinath
WP(C) No.14474/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
WP(C) NO. 14474 OF 2022
PETITIONER:
JAYACHANDRAN, AGED 44 YEARS, S/O SADASIVAN PILLAI, MUTHIRAPPARAMBU,
PAZHAVEEDU.P.O., ALAPPUZHA, PIN - 688002
RESPONDENT:
1. THE ALLEPPEY URBAN CO-OPERATIVE BANK LIMITED, PICHUIYER JUNCTION,
CULLEN ROAD, ALAPPUZHA - 688010. REPRESENTED BY ITS MANAGER.
and another.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further steps/proceedings pursuant to Exhibit P2
notice, pending disposal of the Writ Petition (Civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
23-05-2022 and upon hearing the arguments of M/s.P.SHANES METHAR, BHARATH
MOHAN Advocates for the petitioner, the court passed the following:
ORDER
There is no representation for the respondents despite service of notice.
Interim order is extended for a period of two weeks.
Post after two weeks.
Sd/- GOPINATH P., JUDGE 03-06-2022 /True Copy/ Assistant Registrar